Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 171A] [Entire Act] State of Uttar Pradesh - Subsection Section 171A(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (1)The Collector shall, at the time of passing an order under sub-section (5) of Section 187-A record the rate of rent to be charged from the asami.
